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[Cites 0, Cited by 0] [Section 29(7)] [Section 29] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 29(7)(b) in Arunachal Pradesh Urban and Country Planning Act, 2007

(b)any officer of the State Government with previous approval of the Government for such delegation, or Appeal against grant of permission subject to conditions or refusal of Permission.